ROOP SINGH AND OTHERS Vs. GANESHLAL AND OTHERS

JUDGEMENT

(1.) Though the matters have come up for confirmation of stay order, looking to the nature of case, with the consent of parties, the matters were finally heard.

(2.) These revision petitions have been filed by the petitioners aggrieved against the orders dated 10.08.2016 passed by the Additional District Judge No. 4, Udaipur, whereby the application filed by the petitioners under Order 7, Rule 11 CPC read with section 151 CPC have been rejected.

(3.) The plaintiffs filed suits for specific performance of contract as well as cancellation of sale deed and permanent injunction against the legal representatives of Jodh Singh and the petitioners, who are purchasers of the land in question from the legal representatives of late Shri Jodh Singh.